K RAGHUPATHY Vs. K R PANEERSELVAM

JUDGEMENT

(1.) This second appeal is focussed by the defendant, inveighing the judgement and decree dated 29.6.2012 passed by the learned II Additional District Court, Salem, in confirming the judgement and decree dated 26.9.2011 passed by the learned Principal Sub Court, Salem, in O.S.No.205 of 2005, which was one for recovery of money.

(2.) The parties, for the sake of convenience, are referred to here under according to their litigative status and ranking before the trial Court.

(3.) A r'esume of facts absolutely necessary and germane for the disposal of this second appeal would run thus: